Supreme Court: Hearing the appeal of a 10 year old rape survivor aggrieved by the order of a Chandigarh Court that refused to allow her to terminate her 26 week old foetus, the Court issued notice to the Centre and asked the Chandigarh Legal Service authority to get the girl examined at PGI Chandigarh.

The Medical Termination of Pregnancy Act, 1971, allows the termination of a foetus no more that 20 week old. The girl who was repeatedly raped by her uncle, is in her 26th week of pregnancy. In such cases the Court, based on the medical report, weighs the risks on the life of the woman/girl if the pregnancy is allowed to be terminated or ordered to be continued.

The Court will take up the matter on 28.07.2017, after the Medical team at PGI Chandigarh has submitted it’s report.

Source: ANI

 

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